- Where in a case decided by the Court the proceedings of a magistrate were under consideration an additional copy of the judgment shall be sent to the Sessions Judge for being forwarded to the magistrate concerned through the [Chief Judicial Magistrate, Chief Metropolitan Magistrate or District Magistrate, as the case may be.] [Substituted by Notification No. 11/VIII-A/30, dated May 12, 1978, published in U.P. Gazette, Part II, dated 10th June, 1978.]
